A K MALHOTRA S/O LATE SH B R MALHOTRA Vs. UNION OF INDIA

JUDGEMENT

(1.) APPLICANT, a Head Draftsman, seeks the following reliefs:

(2.) A brief factual matrix transpires that Government of India issued a notification in 1984 revising the pay scales of Draftsmen in all Government of India offices on the basis of an Award given by the Board of Arbitration in C.P.W.D., where three grade structure has been evolved, whereas in Navy a four-tier structure of Tracer, Draftsman, Senior Draftsman and Head Draftsman exists. When the aforesaid C.P.W.D. Award was not adopted and implemented by Navy, it led to filing of OA-400/1991 before the Ernakulam Bench of the Tribunal, seeking extension of the orders issued by the Government in 1984, which was negated on 23.10.1992.

(3.) APPLICANT has also preferred OA-750/97, which was also dismissed for non-joinder of necessary parties and on the doctrine of res judicata on 15.10.2001.